Sambuddha Chakrabarti, J. - (1.) Let the affidavit-of-service filed in court today be kept with the record.
(2.) The subject-matter of challenge in the present writ petition is the order dated March 30, 2017 passed by the Employees Provident Fund Appellate Tribunal rejecting the appeal preferred y the writ petitioner against an order dated January 14, 2016. The appeal was filed on March 29, 2017.
(3.) The tribunal has held that there has been an inordinate delay in filing the appeal and, therefore, the appeal was not plainly maintainable.;